Section 135(3) in The Rules of Procedure and Conduct of Business in Rajasthan Legislative Assembly, 1959
(3)The Speaker or the Deputy Speaker or the person presiding, as the case may be, shall thereupon place the motion before the House and shall request those members who are in favour of leave being granted to rise in their places. If not less than one-fifth of the total number of members rise accordingly, the Speaker or the Deputy Speaker or the person presiding, as the case may be, shall declare that leave has been granted and that the resolution will be taken up on such day not being more than ten days from the date on which leave asked for, as he may appoint. If less than one-fifth of the total number of members rise, the Speaker [or the Deputy Speaker or the person then presiding, as the case may be] [Substituted by item 47, amending rules vide Notification S.O. 118, published in Rajasthan Gazette Extraordinary Part IV-C(II), dated 1-9-1981, page 295(1) 46.], shall inform the member that he has not the leave of the House.
